Chandrashekhar vs L.The State Of Jharkhand
2021 Latest Caselaw 437 Jhar

IS THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 1255 of 2018

Chandrashekhar, s/o-Banwari Lal, rfo-village-Gola Road, Chath Bazaar,

PO & PS-Ramearh, District-Ramgarh ees Petitioner
Versus

L.The State of Jharkhand,
2. Arun Kurmar Chakravarty, s/o-late Sri Pati Lal Chakravarty, r/o-Bengali
Tola, Gola Road, PO& PS-Ramearh, District-Ramearh

vee Opposite Partios

(Through VC.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner © Mrs. Vani Kumar: Advocate Por the State > Mir, Su ull Ramar Dubey, APP For the O}P. No.2 > Mr. Amit Kumar Das, Advacate

In 0 OO OT Ce Oe On

Order No. 08/ Dated: 28° January, 2021

Mr. Sunil Kumar Dubey, the learned APP appears for the

Stale 'The wee is aggrieved of order dated 26.08.2015 passed in Cr. Mise, Case No, G1 of 2013 by which the petition filed by the

petitioner for cancelling the bond furnis shed by OP No. 2 bas been dismissed,

Mr A. AK. Das, the learned counsel for the opposite party has raised a preliminary objection on maintainability of this criminal revision petition on the ground that the petitioner is not the informant of the case.

Murs. Vard Kumari, the leamed counsel for the petitioner however submits that the petitioner being the victim can maintain an application sesking cancellation of the bond furnished by the accused.

From the materials on record, it appears that OP No. 2 was extended benefits under section 4 of the Probation of the Offenders Act, 1958 on furnishing bend for one year to keep peace and maintain goad behaviour, The bond flanished by OP No. 2 has lapsed on 23.01.2013. ft

has been brought to the notice of the Court that the father of the petitioner

we

has already preferred Criminal Appeal No, 274 of 2012 chai ienging the

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judgment in S.T No, 34] of 2004,

Faced with the aforesaid difficulties, Mrs. Van} Kumari, the learned counsel for the petitioner seeks permission to withdraw this eriminal revision petition with liberty to the petitioner to avail remedies as avaiable to him in law.

Accordingly, Criminal Revision No. 1255 of 26 [3 is cismissed as withdrawn with liberty to the petitioner as prayed for.

Let a copy of the order he transmitted to the Couwt concerned

through 'FAX', Sdi-

(Shree Chandrashe khan.)